Priyanka Choudhary vs State Of Rajasthan ...
2023 Latest Caselaw 7692 Raj

[2023:RJ-JD:31597]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12013/2023

Priyanka Choudhary D/o Shri Mangi Lal Choudhary, Aged About 30 Years, R/o Jato Ka Bass, Deoli Kallan, Tehsil Raipur, District Pali, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

3. The Director, Elementary Education, Bikaner, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid

JUSTICE DINESH MEHTA

Order

26/09/2023

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied if the respondents are directed to decide her

representation in the light of the judgment passed by this Court in

the case of Kuldeep Kumar vs. State of Rajasthan : S.B. CWP

No. 2094/2019 decided on 20.07.2020.

2. The writ petition is, therefore, disposed of with the direction

to the petitioner to file a fresh representation alongwith the copy

of judgment in the case of Kuldeep Kumar (supra) and certified

copy of the order instant.

[2023:RJ-JD:31597] (2 of 2) [CW-12013/2023]

3. In case, representation is so addressed within a period of

four weeks from today, the respondents shall consider the same,

in accordance with law.

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 62-Mak/-

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